Delhi High Court - Orders
Shivi Talwar vs Government Of National Capital ... on 13 February, 2019
Author: S.Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1974/2015 & CM APPLs. 3543/2015 & 25614/2015
SHIVI TALWAR ..... Petitioner
Through: Ms. Deepika V. Marwaha, Advocate
with Mr. Vinay Kumar Shailendra, Ms. Worthing
Kasar, Mr. Alok Pandey and Ms. Raunika Johar,
Advocates.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
AND ORS. ..... Respondents
Through: Mr. Sanjay Poddar, Sr.Advocate with
Mr. Yeeshu Jain, Standing counsel with Mr.
Sanjay Kumar Pathak, Ms. Jyoti Tyagi, Mrs.
K.K.Kiran Pathak, Mr. Sunil Kumar Jha,
Mr. Govind Kumar & Mr.M.S.Akhtar, Advocates
for Respondent/LAC/L& B/GNCTD
Mr. Dhanesh Relan, Standing Counsel with
Mr. Rajeev Jha and Ms.Komal Sarout, Advocates
for DDA.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 13.02.2019
1. Arguments heard. Judgment reserved.
2. Parties may file their respective written notes of submissions not later than ten days from today.
S.MURALIDHAR, J SANJEEV NARULA, J FEBRUARY 13, 2019/mw